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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 431(g) in Arunachal Pradesh Municipal Act, 2007

(g)withdraw from or compromise any claim against any person in respect of a penalty payable under any contract entered into with such person by the Chief Municipal Executive Officer/ Municipal Executive Officer on behalf of the Municipality or,